Gujarat High Court
Rasul Aadambhai Paritana vs State Of Gujarat on 12 December, 2018
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/10840/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 10840 of 2018
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RASUL AADAMBHAI PARITANA
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MS CHETANA SHAH, ADDL. PUBLIC PROSECUTOR(2) for the
RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 12/12/2018
ORAL ORDER
Rule. Learned APP waives service of notice of Rule for the respondent State.
Considering the facts and circumstances of the case and scheme of the Prisons (Bombay Furlough and Parole) Rules,1959, no case is made out to interfere with the impugned order. Hence, present petition stands rejected. Rule is discharged.
(S.H.VORA, J) SHEKHAR P. BARVE Page 1 of 1